DIPENDRA KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the notification dated 22.04.2019 Annexure P-1. The challenge is to Clause 5 of the said notification. Clause 5 envisages a situation where a student on applying for re-evaluation would not be issued with a fresh mark-sheet unless he obtains 10% or more marks of the marks obtained by the student in the re-evaluation.

(2.) According to the petitioner this is arbitrary as 10% of the marks is on a higher side and at times even 5 marks or lesser marks than 10% becomes crucial for the purpose of admission to a Higher Course.

(3.) The Division Bench of this Court in the case of Rahul Chandrakar Vs. State of Chhattisgarh and Another in WPC No.2352 of 2015 vide its judgment dated 04.01.2016 where a similar issued was raised has held as under :-